Section 160E(2) in The Himachal Pradesh Panchayati Raj Act, 1994
(2)If any person deputed on election duty under sub-section (1), disobeys any orders issued by an officer appointed to conduct the election under this Act regarding the performance of an election duty or deliberately abstains himself from duty or contravenes any provisions of this Act and the rules made thereunder, he shall be punishable with fine which may extend to live hundred rupees.
